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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(2)(b) in THE MAJOR PORT AUTHORITIES ACT, 2021

(b)all the powers and duties which may, by or under the provisions of this Act or of any other law for the time being in force, to be exercised or performed by or on behalf of the Board, shall be exercised and performed by such person or persons as the Central Government may direct in this behalf until the Board is reconstituted under clause (b) of sub-section (3);